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State of Rajasthan - Section

Section 809K in Rules of the High Court of Judicature for Rajasthan, 1952

809K. Application of the Code of Civil Procedure and Rules and Forms of the Court.

- In cases not provided for in the foregoing rules, the provisions of the Code of Civil Procedure, 1908 and the Rules and Forms of the High Court of Judicature for Rajasthan shall apply mutatis mutandis to all proceedings under the Act.